SANJEET TANEJA Vs. RAVINDER KUMAR TANEJA

JUDGEMENT

(1.) C.M. No.4236/2018 (exemption)

(2.) For the reasons stated in the application, delay of 25 days in re-filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908(CPC) is filed by the plaintiff in the suit impugning the judgment of the Trial Court dated 31.10.2017 whereby trial court with respect to the subject suit for partition for two properties situated at Mumbai and Delhi has decreed the suit only as regards the Mumbai property by holding the appellant/plaintiff to be the half owner thereof but has dismissed the suit qua the second property by holding that the appellant/plaintiff has no co-ownership right in the property situated at Delhi being B-7/54/1, DDA Flats, Safdarjung Enclave, New Delhi.